RELIANCE GENERAL INS. CO. LTD Vs. A. SENTHILKUMAR

JUDGEMENT

(1.) C.M.A. No. 1800 of 2019 is filed by the appellant/Insurance Company against the award dtd. 20/3/2018 in M.C.O.P. No. 101 of 2012 on the file of the Motor Accidents Claims Tribunal, Sub Court, Pollachi.

(2.) C.M.A.No. 2314 of 2018 is filed by the claimants against the very same award dtd. 20/3/2018 in M.C.O.P. No. 101 of 2012 on the file of the Motor Accidents Claims Tribunal, Sub Court, Pollachi, for enhancement of compensation.

(3.) Since both the appeals arise out of the same accident and award, they are taken up together and disposed of by this common judgment.